Bombay High Court
Essar Procurement Services Ltd vs Paramount Constructions on 18 August, 2022
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
Shantanu 1 12.ARBP 471-12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 471 OF 2012
Essar Procurement Service Ltd. ...Petitioner
Versus
Paramount Constructions. ...Respondent
.........
Ms. Komal Joshi a/w Mr. Ashwin Hirkulkar i/b ALMT Legal for the
Respondent.
.........
CORAM : G.S.KULKARNI, J.
DATE : 18 AUGUST 2022
P.C. :-
1. Considering the order dated 14 June, 2017 passed by this Court (S. C. Gupte J, as his Lordship then was) it is informed that an appeal (Appeal no. 36 of 2017 ) arising from order passed on the a companion arbitraiton petition being arbitration petition no. 470 of 2012, has been admitted by the Division Bench of this Court. It is stated that the decision on such appeal will have a substantial bearing on the controversy in the present Arbitration Petition. Hence, hearing of this petition is required to be adjourned till such appeal is decided.
2. Liberty to the parties to apply the proceedings for circulation, after the appeal is decided. Removed from the board.
(G.S.Kulkarni, J.) ::: Uploaded on - 19/08/2022 ::: Downloaded on - 20/08/2022 09:45:01 :::